Karnataka High Court
Smt Kempamma R vs State Of Karnataka on 15 October, 2025
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NC: 2025:KHC:40958
WP No. 27646 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 15TH DAY OF OCTOBER, 2025
BEFORE
THE HON'BLE MRS. JUSTICE K.S. HEMALEKHA
WRIT PETITION NO.27646 OF 2025 (LA-KIADB)
BETWEEN:
1. SMT KEMPAMMA .R
W/O RANGASWAMY,
AGED ABOUT 65 YEARS,
R/AT NO.203, MYSORE LAMP LAYOUT,
CHANNANAYAKANAPALYA,
DODDABIDARAKALLU,
BANGALORE-560 073.
2. SMT. SUNANDAMMA
W/O HANUMANTHARAYAPPA,
AGED ABOUT 55 YEARS,
R/AT NO.123, NEAR ANJANEYA TEMPLE,
THIPPENAHALLI, NAGASANDRA POST,
BANGALORE-560 073.
3. SMT. GANGAMMA
Digitally signed by W/O LATE G. NARAYANAPPA,
MAHALAKSHMI B M AGED ABOUT 50 YEARS,
Location: HIGH R/AT NO.87, SHIVAMMA BUILDING,
COURT OF
KARNATAKA CHANNANAYAKANAPALYA,
NAGASANDRA POST,
BANGALORE-560 073.
4. LAKSHMI
W/O H.N. RAJAGOPALA,
AGED ABOUT 53 YEARS,
R/AT DASARAHALLI,
BANGALORE-560 073.
...PETITIONERS
(BY SRI VIRUPAKSHAIAH P.H., ADVOCATE)
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WP No. 27646 of 2025
HC-KAR
AND:
1. STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF COMMERCE AND INDUSTRIES,
VIDHANA SOUDHA, BENGALURU-560 001.
2. KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD
A GOVERNMENT OF KARNATAKA UNDERTAKING,
NO.14/3, 2ND FLOOR, RP BUILDING,
NRUPATHUNGA ROAD,
BENGALURU-560 001.
REPRESENTED BY ITS JOINT DIRECTOR
AND CHIEF EXECUTIVE OFFICER.
3. THE SPECIAL LAND ACQUISITION OFFICER-1
(BMICP) AND BENGALURU RURAL,
NELAMANGALA TALUK,
KARNATAKA INDUSTRIAL AREAS DEVELOPMENT BOARD,
NO.14/3, 2ND FLOOR, RP BUILDING,
NRUPATHUNGA ROAD,
BENGALURU-560 001.
...RESPONDENTS
(BY SRI HARISHA A.S., AGA FOR R-1;
SRI DILDHAR SIRALLI, ADVOCATE FOR R-2 & R-3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT IN THE
NATURE OF CERTIORARI OR ORDER OR DIRECTION IN THE SIMILAR
NATURE QUASHING THE IMPUGNED GENERAL AWARD DATED
12.06.2023 VIDE ANNEXURE-D BEARING NO.
KIADB/LAQ/2480/2023-24 PASSED BY THE 3RD RESPONDENT
AUTHORITY IN SO FAR AS IT RELATES TO THE LAND OWNED BY THE
PETITIONERS BEARING SY. NO.9/2B MEASURING TO AN EXTENT OF
02 ACRES 19 GUNTAS SITUATED AT GEDDALAHALLI VILLAGE,
SOMPURA HOBLI, NELAMANGALA TALUK, BANGALORE RURAL
DISTRICT AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING,
THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS. JUSTICE K.S. HEMALEKHA
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WP No. 27646 of 2025
HC-KAR
ORAL ORDER
Learned Additional Government Advocate accepts notice for respondent No.1.
2. Sri Dildhar Siralli, learned counsel is directed to take notice for respondent Nos.2 and 3.
3. Petitioners are before this Court seeking for the following reliefs:
"a) Issue Writ in the nature of Certiorari or Order or Direction in the similar nature quashing the impugned General Award dated 12.06.2023 vide Annexure-D bearing No. KIADB/LAQ/2480/2023-24 passed by the 3rd respondent authority in so far as it relates to the land owned by the petitioners bearing Sy. No. 9/2B measuring to an extent of 02 acres 19 guntas situated at Geddalahalli Village, Sompura Hobli, Nelamangala Taluk, Bangalore Rural District;
b) Issue Writ in the nature of Mandamus or Order or Direction in the similar nature directing the respondent authorities to consider the case of the petitioner for award of compensation by way of an -4- NC: 2025:KHC:40958 WP No. 27646 of 2025 HC-KAR agreement under Section 29(2) of the KIAD Act in respect of the land in question;
c) Grant any such other relief or relief's as this Hon'ble Court deems fit to grant in the facts and circumstances of the case in the interest of justice and equity."
4. Learned counsel on both sides submit that the issue involved in this writ petition is squarely covered by several decisions of this Court.
5. Learned counsel for the petitioners submits that the petitioners are the absolute owners of the land bearing Sy.No.9/2B measuring 2 acres 19 guntas, situated at Geddalahalli Village, Sompura Hobli, Nelamangalal Taluk, Bengaluru Rural District. The said land has been acquired by the respondent-State for the benefit of respondent No.2. It is further submitted that the Karnataka Industrial Areas Development Board (KIADB) has passed a general award and being aggrieved, the petitioners have approached this Court.
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6. Learned counsel for the petitioners further submits that the petitioners are willing to accept compensation by way of a consent award under Section 29(2) of the Karnataka Industrial Areas Development Act, 1966 ('KIAD Act, 1966' for short).
7. Learned counsel for respondent Nos.2 and 3- KIADB submits that if the petitioners are willing to accept the compensation in terms of Section 29(2) of the KIAD Act, 1966, the same will be duly considered by the authority in accordance with law.
8. The submission is placed on record.
9. Under identical circumstances, a Co-Ordinate Bench of this Court in the case of Sri V. Rudranagaraju Vs. The State of Karnataka and others1 (V.Rudranagaraju) had quashed the general award and directed the respondent-Board to consider the representation of the land owner seeking determination of 1 W.P. No.22495/2023 D.D. 30.10.2023 -6- NC: 2025:KHC:40958 WP No. 27646 of 2025 HC-KAR compensation under a consent award in terms of Section 29 (2) of the KIAD Act, 1966 and has held as under:
"This writ petition is filed seeking for following reliefs:
(i) Issue a writ of certiorari quashing the General Award bearing No.KIADB:LAQ No.1203/2022-
23 dated 27.12.2022 passed by respondent no.3 in respect of land bearing Sy.no.40/7 measuring 0-12.08 guntas, situated at Hadihosahalli Village, Thyamagoundlu Hobli, Nelamangala Taluk, Bangalore Rural District of petitioner is concerned, which is produced at Annexure-C;
(ii) Issue any suitable order, direction or writ in the nature of mandamus directing the respondents herein to consider the case of the petitioner as per Section 29(2) of the KIAD Act and etc.
2. Sri Omkara Murthy G & Sri M.S. Mohan, learned counsel for petitioner submits that petitioner was absolute owner of land bearing Sy.no.40/7, measuring of 12.08 guntas situated at Hadihosahalli Village, Thyamagondlu Hobli, Nelamangala Taluk, Bengaluru Rural District, in respect of which respondent - authorities had -7- NC: 2025:KHC:40958 WP No. 27646 of 2025 HC-KAR initiated acquisition proceedings for Multi Modal Logistics Park project.
3. It was submitted that petitioner had no objection for acquisition of land by respondents - KIADB, but without issuing notice and granting opportunity to petitioner to avail compensation under consent award General Award, was passed. Since compensation under consent award was higher than under General Award, denial was contrary to law.
4. It was submitted that under similar circumstances, this Court in W.P.no.22091/2022 disposed of on 30.11.2022, holding such denial as unsustainable, quashed General Award and directed respondents to consider petitioner's representation for passing consent award. Hence sought for passing similar order.
5. Sri Yogesh D. Naik, learned AGA for respondent no.1 and Sri P.V. Chandrashekar, learned counsel for respondent nos.2 and 3 submitted that in view of earlier decisions, respondent no.3 would consider petitioner's representation if petitioner furnished relevant documents in support of claim over property and sought for disposal of writ petition. -8-
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6. Heard learned counsel and perused writ petition record.
7. From above, it is seen that in W.P.no.22091/2022, contention of petitioner therein about failure to provide opportunity to accept compensation under consent award which was higher than under General award was upheld and this Court set aside General Award and directed respondents to consider petitioner's representation for passing consent award. Said decision would squarely apply in this case.
8. Accordingly, writ petition is disposed of, impugned General Award No.KIADB:LAQ No.1203/2022-23 dated 27.12.2022 vide Annexure-C passed by respondent no.3, insofar as it relates to petitioner's land in Sy.no.40/7, measuring 12.08 guntas situated at Hadihosahlli Village, Thyamagondlu Hobali, Nelamangala Taluk, Bangalore Rural District, is hereby set aside.
9. Respondent No.3 - SLAO shall consider petitioner's representation and pass appropriate orders thereon within a period of eight weeks."
(emphasis supplied) -9- NC: 2025:KHC:40958 WP No. 27646 of 2025 HC-KAR
10. Relying upon the decision of V.Rudranagaraju, the Co-ordinate Bench of this Court in Mr. Abdul Aleem and others Vs. The State of Karnataka and others2 (Abdul Aleem) has also passed a similar order, directing the respondent-KIADB to consider the request of the landowner for grant of compensation under a consent award in terms of Section 29(2) of the KIAD Act, 1966. Likewise in the case of Smt.Rukminamma Vs. State of Karnataka and Others3 (Rukminamma) the Co-Ordinate Bench has taken an identical view. The said position of law is not disputed by either of the parties.
11. In the present case, when the petitioners themselves expresses willingness to accept compensation under a consent award, there exists no impediment for the authorities to consider such request. The purpose of Section 29(2) of the KIAD Act is to facilitate voluntary and 2 W.P. No.23799/2025 D.D. 11.08.2025 3 W.P.No.3092/2025 D.D. 05.02.2025
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NC: 2025:KHC:40958 WP No. 27646 of 2025 HC-KAR amicable settlement of compensation between the parties. Refusal to extend such benefit would defeat the very object of the statute. Accordingly, this Court pass the following:
ORDER
i) The writ petition is allowed.
ii) The impugned General Award dated
12.06.2023 passed by respondent No.3 (Annexure-D), insofar as the petitioners' schedule property is concerned, is hereby quashed.
iii) Respondent No.3 is directed to consider the case of the petitioners herein in terms of Section 29(2) of the KIAD Act, 1966, and pass appropriate orders within eight weeks from the date of receipt of a certified copy of this order. Needless to state that, in the event of any dispute, the general award would stand restored.
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iv) Respondent No.3 is at liberty to withdraw the amount in deposit before the Competent Court, if any, in accordance with law.
Sd/-
____________________ JUSTICE K.S. HEMALEKHA AT List No.: 1 Sl No.: 18